Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 23C in Haryana Municipal Building Bye-laws 1982

23C. Site Development.

- Level of the roads, access paths and parking areas shall be described in the plan along with specification of the materials.
(i)Access Path/Walk Way. - Access path from plot entry and surface parking to building entrance shall be minimum of 1800 millimetre wide having even surface without any steps. Slope, if any, shall not have gradient greater than 5%. Selection of floor material shall be made suitably to attract to guide visually impaired persons (limited to coloured floor material whose colour and brightness is conspicuously different from that of the surrounding floor material or the material that emit different sound to guide visually impaired persons hereinafter referred to as "guiding floor material"). Finishes shall have a non-slip surface with a texture traversable by a wheel chair. Curbs wherever provided shall blend to a common level.
(ii)Parking. - For parking of vehicles of handicapped people the following provisions shall be made :
(a)surface parking for two car spaces shall be provided near entrance for the physically handicapped persons with maximum travel distance of 30.0 metres from building entrance;
(b)the width of parking bay shall be minimum 3.6 metres;
(c)the information stating that the space is reserved for wheel chair users shall be conspicuously displayed;
(d)guiding floor materials shall be provided or a device which guides visually impaired persons with audible signals or other devices which serves the same purpose shall be provided.